RAJU Vs. BASAVARAJAPPA AND ORS.

JUDGEMENT

(1.) This appeal by the claimant is arising out of the impugned judgment and award dated 24th August 2013 passed in MVC No.886/2012 on the file of the II Additional District Judge and MACT, Mysore (hereinafter referred to as 'Tribunal' for short).

(2.) By its judgment and award, the Tribunal has awarded a sum of Rs.3,52,000/- with interest at 6% p.a., from the date of petition till its realization as against the claim made by the appellant, on account of the injuries sustained by him in the road traffic accident.

(3.) It is the case of the appellant that, he was aged about 36 years as on the date of accident, hale and healthy and doing painting work and earning not less than Rs.10,000/- p.m. On 29.4.2012 at about 2.30 p.m he was proceeding by walk inside the KSRTC city Bus stand with an intention to go to his house at Gandhi Nagar No.KA-09-F-4813 driven by the 1st respondent in a rash and negligent manner inside the bus stand by violating the speed limit and dashed against the appellant. Due to the impact, he fell down and the rear wheel of the bus moved on his left leg, as a result of which the appellant sustained grievous injuries to his left leg, head and other parts of the body. Immediately he was shifted to K.R. Hospital, Mysore where he took treatment as inpatient from 29.4.2012. He took treatment for head injury, grievous crush injuries to his leg. Surgery was done for fracture of his femur, knee joint both bones of left leg. Implants were inserted; still he is undergoing treatment as inpatient. The appellant has spent more than Rs.3,00,000/- for medical treatment.